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[Cites 0, Cited by 0] [Section 96(3)] [Section 96] [Entire Act]

State of Punjab - Subsection

Section 96(3)(c) in The Punjab State Election Commission Act, 1994

(c)a person who might himself have been a petitioner, may, within fourteen days of such publication, apply to be substituted as petitioner in place of the party withdrawing, and upon compliance with the conditions, if any, as to security, shall be entitled to be so substituted and to continue the proceedings upon such terms and conditions, as the Election Tribunal may deem fit.